Allahabad High Court
Geeta Khanna & Others vs State Of U.P. & Others on 4 January, 2010
Court No. - 50 Case :- CRIMINAL MISC. WRIT PETITION No. - 25002 of 2009 Petitioner :- Geeta Khanna & Others Respondent :- State Of U.P. & Others Petitioner Counsel :- Manish Goyal Respondent Counsel :- Govt. Advocate Hon'ble Mrs. Poonam Srivastav,J.
Pursuant to the order of this Court dated 4.12.2009, the Additional City Magistrate-I, Agra was directed to consider and decide the petitioner's application for impleadment in Case No. 9 of 2009 and also withdrawal of the attachment pending before him within a period of ten days from the production of the certified copy of the order and the impugned orders 14.10.2009 and 7.8.2009 were stayed.
Sri Manish Goyal, learned counsel for the petitioners has brought to my notice that certified copy of the order dated 4.12.2009 was preferred before the Additional City Magistrate-I, Agra on 8.12.2009 along with an application filed on behalf of the petitioner nos. 6 to 9 supported by affidavit but nothing has been done till date. An application under Article 215 of the Constitution of India read with Chapter XXII Rule 5 of the Rules of the Court has been filed in the Registry on 22.12.2009 but the same is not on record.
Office is directed to enclose the said application with record.
Learned counsel for the petitioners is permitted to implead Sri Hari Shanker, Additional City Magistrate-I, Agra by name as respondent no. 6.
Issue notice to the Additional City Magistrate-I, Agra Sri Hari Shanker to be present in the Court in person along with record on 19.1.2010.
Sri Shubhranshu Shekhar Advocate has filed Vakalatnama on behalf of respondent no. 4 which is taken on record. He prays for and is allowed a week's time to file counter affidavit.
Put up on 19.1.2010 along with record.
A certified copy of this order shall be given to the learned A.G.A. free of cost.
Order Date :- 4.1.2010 Rmk.